COMMANDANT TAMIL NADU SPECIAL POLICE Vs. MRS SUSEELA

JUDGEMENT

(1.) THE above appeal has been filed by the appellant / THE Commandant, Tamil Nadu Special Police, III Battalion, Veerapuram, Chennai"55, against the Judgment and Decree dated 30.07.2009, made in M.C.O.P.No.1537 of 2001, passed by the Additional District and Sessions Judge, Chennai, Motor Accident Claims Tribunal, Fast Track Court No.1, Chennai.

(2.) THE short facts of the case are as follows: On 10.04.2000, at around 21.30 hours, when the deceased was proceeding on his bicycle on the Coonoor High Road, Ayanavaram, at that point of time, the Respondent's vehicle bearing registration No.TN-20-G-1017, driven by its driver, from the opposite direction, in a rash and negligent manner, dashed against the cyclist. In the result, he had succumbed to his injuries. Hence the legal heirs of the deceased, have filed a claim against the respondents for compensation of a sum of Rs.4,00,000/- with interest.

(3.) ON the averments of both parties, the tribunal, had framed two issues for considerat ion, namely;